REGENT COMPUTRONICS PVT. LTD.

Meena Oberoi Appellant

V/S

Cambridge Foundation School Respondents

Referred Judgements :-

U.O.I. V. BRAHMA DUTT TRIPATHI [REFERRED TO]
PRABHU DAYAL PUBLIC SCHOOL V. PRAHLAD1 AND PRABHU DAYA [REFERRED TO]
LILA VATI BAI VS. STATE OF BOMBAY [REFERRED TO]
BOARD OF THISTEES AYURVEDIC AND UNANI TIBIA COLLEGE DELHI VS. STATE OF DELHI NOW DELHI ADMINISTRATION [REFERRED TO]
R P KAPUR VS. S PRATAP SINGH KAIROA [REFERRED TO]
KATRA EDUCATION SOCIETY ALLAHABAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
PRINCIPAL VS. PRESIDING OFFICER [REFERRED TO]
FRANK ANTHONY PUBLIC SCHOOL EMPLOYERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
S R BOMMAI VS. UNION OF INDIA [REFERRED TO]
NIRMA INDUSTRIES LIMITED VS. DIRECTOR GENERAL OF INVESTIGATION AND REGISTRATION [REFERRED TO]
SUNIL FULCHAND SHAH VS. UNION OF INDIA [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
TEA AUCTION LTD VS. GRACE HILL TEA INDUSTRY [REFERRED TO]
KATHURIA PUBLIC SCHOOL VS. DIRECTOR OF EDUCATION [REFERRED TO]
PRABHU DAYAL PUBLIC SCHOOL VS. ANIRUDH SINGH [REFERRED TO]
RAJ KUMAR VS. DIRECTOR OF EDUCATION & ORS. [REFERRED TO]

JUDGEMENT

(1.) The petitioner was appointed as Office Assistant, in the Respondent No.1 School (hereinafter referred to as the School), on 4th July, 1991, and was confirmed, on the post, in 1993.

(2.) Consequent on the acceptance, of the recommendations of the 6th Central Pay Commission (hereinafter referred to as the 6th CPC) by the Central Government, and the extension, thereof, to teachers, the petitioner represented, on 21st April, 2009, to the School, objecting to the fixation of her pay without extending, to her, the benefit of the said recommendations. This was followed by reminders, dated 5th May, 2009 and 26th May, 2009.

(3.) On 26th May, 2009, the School wrote to the petitioner, stating that an error had been committed, while fixing her pay, at the time of her initial appointment in 1991, which had been rectified by the School. Chagrined, the petitioner protested, vide representation dated 30th June, 2009. This communication, avers the petitioner, elicited no response.

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MEENA OBEROI Vs. CAMBRIDGE FOUNDATION SCHOOL

Referred Judgements :-

JUDGEMENT

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